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State of Bihar - Section

Section 42 in The Village Chaukidari Act, 1870

42. [ Fines and penalties to be credited to District Chaukidari Reward Fund. [Substituted by Bengal Act 1 of 1892.]

- All fines and penalties levied under this Act, shall be credited to a District Chaukidari Reward Fund, the control over which shall rest with the District Magistrate.]